Section 32 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
32. Application for licence under Section 8 for setting up a brick kiln or brick field [Sections 8 and 25(2)(e)].
- Any person intending to use land within a controlled area for purpose of a charcoal-kiln, pottery-kiln, lime-kiln, brick-kiln or brick-field or for quarrying stone, bajri, surkhi, kankar or for other similar extractive and ancillary operation shall make an application in writing to the Director in Form BK-I accompanied by the following plans and documents in triplicate :-(i)A guide map on a scale of not less than 6' to a mile showing the location of the site in relation to the main geographical features to enable its identification within the controlled area, and(ii)a site plan on a scale of not less than 1' to 40' showing thereon -(a)the boundaries of the site proposed to be used for the aforesaid purpose;(b)the portion of the site which is to be excavated;(c)portion of the site in which kiln or machinery is to be installed; and(d)cross-section through the portion of the site proposed for excavation showing, -(i)existing levels;(ii)and the average levels to which it is to be excavated.
